Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Karnataka - Subsection Section 53(7) in The Karnataka Value Added Tax Act, 2003 (7)No person shall tamper with any seal put under sub-clause (i) of clause (c) of sub-section (4).
